Allahabad High Court
Vijai Laxmi Devi vs State Of U.P. And Others on 12 July, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
Court No. - 21 Case :- WRIT - C No. - 39602 of 2010 Petitioner :- Vijai Laxmi Devi Respondent :- State Of U.P. And Others Petitioner Counsel :- Ajai Shankar Pathak Respondent Counsel :- C.S.C.,Tarun Varma Hon'ble V.K. Shukla,J.
Heard learned counsel for the petitioner and Sri Tarun Verma, Advocate for respondent- Bank.
It has been contended on behalf of petitioner that her father in law and her husband had taken joint loan for purchasing tractor on 29.01.2004. Petitioner submits that her father died and her husband is mentally incapacitated. Petitioner has stated that she is unaware of the amount which had been taken by way of loan. In this direction petitioner has already represented her claim before Branch Manager, Allahabad Bank, Branch Chopan Sonebhadra, District Sonebhadra.
In these circumstance and in this background Branch Manager, Allahabad Bank, Branch Chopan Sonebhadra, District Sonebhadra is directed to examine the request which has been made by means of application dated 05.05.2010, in accordance with law, preferably within next four weeks from the date of presentation of certified copy of this order. Whatever is the outcome, same be communicated to the petitioner.
With the above direction present writ petition is disposed of.
Order Date :- 12.7.2010 Dhruv